ANSAINA A.N Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is directed against an order of detention dtd. 19/9/2025 passed against one Sadakathali, S/o. Hussain (herein after referred to as 'detenu'), under Sec. 3(1) of the Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 ( 'PITNDPS Act' for brevity). The petitioner herein is the wife of the detenu.

(2.) The records reveal that on 17/5/2025, a proposal was submitted by the Deputy Commissioner of Police, Thiruvananthapuram City, the 3rd respondent, seeking initiation of proceedings against the detenu under Sec. 3(1) of the PITNDPS Act before the jurisdictional authority, the 2nd respondent. Altogether, two cases in which the detenu got involved have been considered by the jurisdictional authority while passing the impugned order of detention. Out of the said cases considered, the case registered with respect to the last prejudicial activity against the detenu is Crime No.39/2025 of Pozhiyoor Police Station, alleging commission of offences punishable under Ss. 22(b), 25, and 29 of the NDPS Act.

(3.) We heard Sri.P.Mohamed Sabah, the learned counsel appearing for the petitioner, and Sri.K.A.Anas, the learned Government Pleader.